Harish Chandra Mishra, J. - (1.) AS both these applications arise out of the same case, they are taken together and are being disposed of by this common order.
(2.) HEARD learned counsels for the petitioners, learned counsels for the State as also learned counsel for the O.P. No. 2. The petitioners in both these cases have prayed for quashing the entire criminal proceedings against them, including the FIR, in Bistupur P.S. Case No. 95 of 2008 corresponding to G.R. No. 832 of 2008, which was instituted for the alleged offences under Sections 406, 409, 120 -B/34 of the Indian Penal Code.
(3.) THE petitioner in Cr.M.P. No. 575 of 2008, Gurudayal Singh Bhatia is an allottee of a piece of land within the premises of Jamshedpur Co -operative Stores Limited, Jamshedpur, (herein after referred to as J.C.S.), upon which, a sweet shop namely, New Chhapan Bhog is being run by the said petitioner, whereas the petitioner in Cr.M.P. No. 837 of 2008, Pradeep Kumar Sah was the then Executive Officer of the J.C.S., Jamshedpur, and it is alleged in the FIR that both these petitioners entered into a criminal conspiracy and in collusion and connivance with each other, a fresh agreement dated 5.5.2005 was executed by petitioner Pradeep Kumar Sah, in favour of petitioner Gurudayal Singh Bhatia, causing wrongful loss to J.C.S., Jamshedpur, and corresponding wrongful gain to the accused persons.;